Rajasthan High Court - Jaipur
The State Of Rajasthan vs Kavita Godara D/O Mahaveer Prasad ... on 22 February, 2021
Bench: Chief Justice, Satish Kumar Sharma
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Special Appeal Writ No. 103/2021
The State Of Rajasthan
----Appellant
Versus
Kavita Godara D/o Mahaveer Prasad Godara
----Respondent
Connected With D.B. Special Appeal Writ No. 106/2021 State Of Rajasthan
----Appellant Versus Rajesh Kumar Peeploda S/o Shri Ram Sahay Jat
----Respondent D.B. Special Appeal Writ No. 112/2021 Kuldeep Jaiman S/o Shri Narendra Kumar Jaiman
----Appellant Versus Kavita Godara D/o Mahaveer Prasad Godara
----Respondent For Appellant(s) : Mr. M.S. Singvi, AG through VC Mr. M.F. Baig for RPSC Mr. Darsh Pareek Mr. Siddhant Jain For Respondent(s) : Mr. R.N. Mathur, Sr. Adv. through VC Mr. Tanveer Ahamad through VC Mr. M.F. Baig in Special Appeal Writ No. 112/2021 Mr. Vigyan Shah Mr. Akshit Gupta Mr. Shovit Jhajharia HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SATISH KUMAR SHARMA Order 22/02/2021 Learned Advocate General as well as counsel for the respondents submit that the arguments have been advanced quite (Downloaded on 25/02/2021 at 10:03:54 PM) (2 of 2) [SAW-103/2021] substantially before the Division Bench of Court No.3 on 19.02.2021 and matters also involve great urgency on the part of both the parties.
Therefore, these matters be listed tomorrow i.e. on 23.02.2021, before the Division Bench headed by Hon'ble Mrs. Justice Sabina with a request to the Hon'ble Court to take up the matters out of turn due to the urgency expressed by the parties.
(SATISH KUMAR SHARMA),J (INDRAJIT MAHANTY),CJ BRIJ MOHAN GANDHI/Rajat-102-104 (Downloaded on 25/02/2021 at 10:03:54 PM) Powered by TCPDF (www.tcpdf.org)